Section 4(2) in The National Housing Bank Act, 1987
(2)The Board may, on such terms and conditions, as determined by it from time to time, issue the increased authorised capital to [***] [Omitted 'the Reserve Bank' by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.], the Central Government, scheduled banks, public financial institutions, housing finance institutions or such other institutions, as may be approved by the Central Government:Provided that no increase in the issued capital shall be made in such manner that [***] [Omitted 'the Reserve Bank' by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.], the Central Government, public sector banks, public financial institutions or other institutions owned or controlled by the Central Government, hold in aggregate at any time, less than fifty-one per cent. of the issued capital of the National Housing Bank.]
